VANDANA SINGH Vs. SATISH KUMAR

JUDGEMENT

(1.) The present appeal has been filed by the Appellant/wife against the Respondent/Husband under Sec. 19 of the Family Courts Act, 1984 to assail the judgment dtd. 31/10/2018 passed by the Family Court, Dwarka, New Delhi, whereby the petition filed under Sec. 13(1) (ia) of the Hindu Marriage Act, 1955, by the appellant/wife for grant of divorce from the respondent/husband on the grounds of cruelty, was dismissed.

(2.) Briefly stated the facts are that the marriage of the parties was solemnized on 6/5/2010 at Arya Samaj Vivah Mandir Trust (Regd) at Manvi Kalan, Near Tehsil Khekra, Bhagpat, UP according to Hindu Rites and Ceremonies. The marriage was consummated but no child was born out of their wedlock.

(3.) It was the case of the Appellant that at the time of the marriage, she was pursuing B.Tech. from Lucknow University, and the respondent used to visit India from Canada to meet his family. It was during these visits that the respondent started following her, and expressed his love for her. Thereafter, the Appellant and Respondent became friends and started communicating with each other through telephonic calls and messages. During this time, the Respondent informed the Appellant that he was pursuing MBA from Canada, and gave his date of birth as 27/1/1983. At the time of their marriage the Appellant came to know that the actual date of birth of the respondent was 27/1/1977. However, at that time, she could not back out from the marriage out of fear.